DINESH @ DALABHAI UKABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11198015210820 of 2021 with Bortalav Police Station for the offences punishable under Sections 376(d), 506(1), 506(2) and 34 of IPC and under Section 67 of IT Act.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-